Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 61] [Entire Act] Union of India - Subsection Section 61(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015 (2)The adoption proceedings shall be held in camera and the case shall be disposed of by the court within a period of two months from the date of filing.
